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Prathiba M. Singh, JCM APPL. 9663/2021 (for directions)1. Considering the nature of this matter, the names of the Petitioners as also the child, shall not be mentioned in full and they shall only be referred toby their …
1. In this case, the Petitioner has challenged the revisional order dated 30.1.96 passed by Addl. Member, Board of Revenue, Bihar, Patna apart from the other orders passed by the Collector and S.D.O. 2. As the case can…
Lawrence Jenkins, K.C.I.E., C.J.@mdashThe only question on this appeal is as to the meaning of Section 44(b) of the Civil Procedure Code. The suit is brought against the executors of Issub Esmail and in it two causes of…
Mrs. Sujata Manohar, J.@mdashThe defendants have filed a caveat u/s 148A of the CPC in an application for execution made by the plaintiffs under Order 21, Rule 54 and Order 21, Rule 43 of the Civil Procedure Code. u/s 1…
1. Heard. The petitioner has filed this review petition for clarification of the order dated 06-11-2012, passed by this Court in Writ Appeal No. 202 of 2007. 2. The first point raised by learned counsel for the petitio…